Andhra Pradesh High Court - Amravati
P Udayam vs The State Of Ap on 22 June, 2020
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
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tioners, learned Government Pisader
ating for the respondents 1 to J and Sri K. Madhava Reridy,
arned counsel appearing for the fourth respondent,
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The matter that requires consideration after filing of counter affidavits by
the concerned respondents.
It is stated that the petitioners are in possession of the property and their
dispossession pending further orders in the writ petition would cause serious
prejudice and irreparable loss.
Considering the submissions made on behalf of the petitioners, there shall
be status quo as on today in respect of the subject matter land for a period of
eight (08) weeks.
In the meanwhile, counter affidavits of the respondents to be filed." |
SD/- K. JAGAN MOHAN
DEPUTY REGISTRAS
TRUE COPY/! by.
SECTION OFFICER
To,
4. The Pri. Secretary, Endowments Department, State Of AP, Secretariat,
Velagapudi, Guntur District.
2. The Regional Joint Commissioner, Multi Zone-1, Endowments Department,
Kakinada, East Godavari District.
3. The Assistant Commissioner, Endowments Department, Rajamahendravaram,
East Godavari District.
4. The Executive Officer, Sri Sathanula Ramanuja Kutam, Eastern Street, C/o.Sni
Kasarapalli Anjaneya Dharmasala, Eluru-1. West Godavari District. (Address Nos
1 to 4 by RPAD) .
5. One CC to Sri. P Rajesh Babu Advocate [OPUC]
6. Two CCs to GP for Endowments, High Court Of Andhra Pradesh. [OUT]
7. One CC to Sri. K. Madhava Reddy, Standing Counsel for Endowments. [OPUC]
8. One spare copy
MSB
NESH COURT
DATED S208 2026
POST APTER EIGHT (08) WEERS
ORDER
WP.NG T0308 of 2020 STATUS QUO